The Commissioner vs The State Of Karnataka
2021 Latest Caselaw 1377 Kant

                           1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF JANUARY, 2021

                        PRESENT

       THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                          AND

 THE HON'BLE MR.JUSTICE SACHIN SHANKAR MAGADUM

            REVIEW PETITION NO. 17 OF 2021
                           IN
           W.P. No.27455 OF 2018 (GM-RES-PIL)

BETWEEN:
1. THE COMMISSIONER
BRUHATH BANGALORE MAHANAGARA
PALIKE, N.R.SQUARE
BANGALORE-560 001.

2. THE EXECUTIVE ENGINEER
BRUHATH BANGALORE MAHANAGARA
PALIKE, MAHALAKSHMI PURAM
BANGALORE-560 086.

3. THE ASSISTANT EXECUTIVE
ENGINEER
BRUHATH BANGALORE MAHANAGARA
PALIKE, MAHALAKSHMI LAYOUT
BANGALORE-560 086.
                                        ... PETITIONERS
(BY SHRI PRASHANTH S.H., ADVOCATE)


AND:

1. THE STATE OF KARNATAKA
BY ITS SECRETARY TO THE
GOVERNMENT
URBAN DEVELOPMENT DEPARTMENT
VIKAS SOUDHA
BANGALORE-560 001.
                          2


2. THE STATE OF KARNATAKA
BY ITS ADDITIONAL CHIEF SECRETARY
HEALTH DEPARTMENT
VIKAS SOUDHA
BANGALORE-560 001.

3. BANGALORE DEVELOPMENT
AUTHORITY
KUMARA PARK, T.CHOWDAIAH ROAD
BANGALORE-560 020
BY ITS COMMISSIONER.

4. KARNATAKA STATE POLLUTION
CONTROL BOARD
REPRESENTED BY ITS SECRETARY
THIMMAIAH MAIN ROAD
OPPOSITE TO OLD PUSHPANJALI
THEATRE, BASAVESHWARA NAGAR
BANGALORE-560 079.

5. MAHALAKSHMIPURAM
2ND STAGE 2ND PHASE RESIDENTS
WELFARE ASSOCIATION
No.147, 2ND STAGE, 2ND PHASE
WCR MAHALAKSHMIPURAM
BANGALORE-560 086
REPRESENTED BY ITS PRESIDENT/
SECRETARY, SRI R.C.RAJASHAKARAPPA
S/O SRI CHANNAPPA
AGED 63 YEARS.
                                    ... RESPONDENTS
                         ---
     THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW
THE JUDGMENT DATED 19.02.2020 IN W.P. No.27455/2018
AND PASS SUCH OTHER ORDERS AS THIS COURT MAY
DEEM FIT IN THE INTEREST OF JUSTICE AND EQUITY, AND
ETC.

     THIS REVIEW PETITION COMING ON FOR ADMISSION
THROUGH VIDEO CONFERENCING THIS DAY, CHIEF
JUSTICE MADE THE FOLLOWING:
                              3

                          ORDER

Heard the learned counsel appearing for the review

petitioners.

2. There is no error apparent on the face of the record.

Even otherwise, there is no ground for review.

3. The review petition is accordingly rejected. The

pending application does not survive and is accordingly

disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

vgh*